Mrs.K.Leela vs Mr.V.S.Shankar
2024 Latest Caselaw 19482 Mad

Madras High Court

Mrs.K.Leela vs Mr.V.S.Shankar on 17 October, 2024

                                                                                 C.S.No.52 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      Dated : 17.10.2024

                                                          CORAM:

                           THE HONOURABLE MR. JUSTICE RMT.TEEKAA RAMAN

                                                   C.S.No.52 of 2023
                                                and O.A.No.179 of 2024

                     Mrs.K.Leela                                  ...             Plaintiff

                                                             vs

                     Mr.V.S.Shankar                               ...             Defendant


                     Prayer: This Civil Suit is filed under Order VII Rule 1 of the CPC

                     read with Order IV Rule 1 of Original Side Rules, praying for a

                     preliminary decree declaring the half share of the plaintiff in schedule of

                     properties with all rights, interests, benefits, etc. accrued thereof and

                     hand over separate possession of her half share by metes and bounds and

                     measurements.



                                      For Plaintiff          : M/s.N.Jayakumar
                                      For Defendant          : Mr.K.Kumar




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https://www.mhc.tn.gov.in/judis
                                                                                     C.S.No.52 of 2024



                                                      JUDGMENT

The suit had been filed seeking a preliminary decree declaring

the half share of the plaintiff in schedule of properties with all rights,

interests, benefits, etc. accrued thereof and hand over separate possession

of her half share by metes and bounds and measurements.

2. By order dated 24.07.2024, this case has been referred to

the Mediation and Conciliation Centre attached to High Court of Madras.

Accordingly, both the parties appeared before the Mediation and

Conciliation Centre, settlement has been arrived at and a settlement

agreement has been filed duly signed by the plaintiff, defendant and

their respective counsels.

3. In view of the above, the civil suit is decreed in terms of the

settlement agreement. The settlement agreement shall form part of the

decree. No order as to costs.

17.10.2024

rgr

https://www.mhc.tn.gov.in/judis

RMT.TEEKAA RAMAN, J.

rgr

17.10.2024

https://www.mhc.tn.gov.in/judis